ALOTO V CHISHI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Ms. Z. Zhimomi, learned counsel for the appellant. Also heard Mrs. Lucy, learned Additional Senior Government Advocate appearing for the State respondent Nos. 1 to 5 as well as Mr. Apok Pongener, learned counsel appearing for the respondent No.6.

(2.) THIS appeal is directed against the judgment and order dated 28 -05 - 2009 passed by the learned Single Judge in W.P (C) No. 183 (K) of 2005.

(3.) RESPONDENT No. 6 was the writ petitioner and appellant was the respondent No. 6 in the writ petition. By the judgment under appeal, the writ petition was allowed which has led to filing of the present appeal.